Section 42(2) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
(2)On production of such certificate the Presiding Officer shall -(a)obtain thereon the signature of the person producing it;(b)have the person's name and electoral roll number as mentioned in the certificate entered at the end of the marked copy of the electoral roll; and(c)issue to him a ballot paper, and permit him to vote, in the same manner as for an elector entitled to vote at that polling station.
